C.R.KARIYAPPA Vs STATE OF KARNATAKA
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-000781-000781 / 2009
Diary number: 31581 / 2008
Advocates: ANIRUDH SANGANERIA Vs
ANITHA SHENOY
1
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 781 OF 2009
C.R.KARIYAPPA ...APPELLANT(S) VERSUS
STATE OF KARNATAKA ...RESPONDENT(S)
J U D G M E N T
R. BANUMATHI,J.
1. This appeal arises out of the judgment of the High
Court in and by which the High Court has reversed the
order of acquittal and convicted the appellant under
Section 326 IPC and sentenced him to undergo imprisonment
for a period of two years.
2. It is an unfortunate case where the appellant working
as a teacher in Rani Chennamma School, Hospet had
assaulted PW-2, a second standard student, with wooden
stick for not wearing uniform shoes resulting in injury to
the left eye of the said student. The injured PW-2 was
taken to the hospital at Hospet and, thereafter, taken to
the M.M. Joshi Hospital at Hubli where PW-2 had undergone
surgery twice. In spite of the treatment, there was loss
of eye-sight on the left eye of PW-2. On the complaint
lodged by PW-1 who is father of PW-2, law was set in
2
motion.
3. Upon consideration of the evidence adduced by the
prosecution, the Trial Court acquitted the appellant
holding that there are contradictions in the evidence of
eye witnesses viz. PW-3 and PW-4. The Trial Court also
observed that the injured child (PW-2) was tutored before
he was examined in the witness box and therefore, the
evidence of child witness (PW-2) can not form the basis for
conviction. The Trial Court also held that eye witnesses
viz. PW-3 and PW-4 are related to PW-1 and that there was
delay of 25 days in lodging the FIR and on those findings,
the trial Court acquitted the accused-appellant.
4. The High Court set aside the order of acquittal and
convicted the appellant as stated in para 1.
5. We have heard Mr. Basava Prabhu S.Patil, learned
senior counsel appearing for the appellant and Mr. Joseph
Aristotle S., learned counsel appearing for the respondent-
State.
6. Learned senior counsel appearing for the appellant
has taken us through the judgment of the Trial Court and
submitted that the Trial Court has rightly taken note that
PW-2 injured child witness was tutored and that evidence of
PW-3 and PW-4 is fraught with contradiction and the trial
Court has rightly acquitted the accused and while so the
High Court erred in reversing the order of acquittal.
7. Learned senior counsel further submitted that the
inordinate delay of 25 days in lodging the FIR was rightly
3
considered as fatal to the prosecution case. Learned senior
counsel urged that when the conclusion arrived at by the
trial court was a plausible view, based upon the evidence,
the High Court was not right in reversing the order of
acquittal.
8. Learned counsel appearing for the State supported the
impugned judgment of the High Court and submitted that
based upon the evidence, the High Court has rightly
convicted the appellant-accused.
9. The evidence of PW-2 injured-child witness in his
cross examination stated that the admitted suggestions put
to him by the defence counsel that he was tutored, in our
considered view, the same cannot be the reason for
discarding the evidence of PW-2. When PW-2 was examined in
the Court some time after the occurrence, being a child
witness(PW-2) who is not conversant with the court’s
proceedings, has to be necessarily apprised about the
court’s proceedings and that he has to speak about the
occurrence. It cannot be said that he was tutored about the
occurrence itself to depose against the appellant.
10. So far as contradiction pointed out between the
evidence of PW-3 and PW-4 who were examined as eye
witnesses, as observed by the High Court those
contradictions do not affect the version of PW-3 and PW-4
and their credibility, more so, when their evidence is
supported by PW-5 who is father of another student studying
in the same school who has also stated about the assault by
4
the appellant on PW-2 with the stick and that PW-2 sat down
holding his eye with hands.
11. The High Court has rightly held that evidence of P.Ws
3 to 5 has been consistent through out. Their evidence is
also supported by the medical evidence of PW-13 Doctor
Guruprasad, the medical officer, in the hospital at Hospet;
PW-14 (H. Neelakantha Swamy) – lecturer in Bellary Medical
College and PW-16 (Dr.S.R. Kotekar) medical officer in the
Government Hospital at Hospet. Upon appreciation of
evidence, the High Court has rightly reversed the order of
acquittal and convicted the appellant.
12. The only question falling for consideration is the
correctness of the conviction under Section 326 and the
nature of the offence. Though the stick wielded by the
appellant has been marked as MO1, there is no material to
show that the stick that was wielded by the appellant was a
dangerous weapon.
13. In the absence of such evidence, in our view, the
conviction of the appellant under Section 326 may not be
warranted; but the offence would fall under Section 325
IPC, “voluntarily causing grievous hurt”. Coming to the
quantum of sentence, the occurrence was of the year 1996.
Keeping in view the passage of time and in the facts and
circumstances of the present case, the sentence of
imprisonment is reduced to one year with additional fine of
Rs.50,000/- (Rupees fifty thousand).
14. The conviction of the appellant under Section 326 IPC
5
is modified to conviction under Section 325 IPC. The
sentence of imprisonment is reduced to one year.
Additionally fine of Rs.50,000/- (Rupees fifty thousand) is
imposed. In default, the appellant shall further undergo
imprisonment of three months. The period of sentence of
imprisonment, if any, the appellant has already undergone
shall be set off.
15. The fine amount of Rs.50,000/- (Rupees fifty
thousand) shall be paid as compensation to the injured
PW-2.
16. The appeal is partly allowed.
17. The appellant shall surrender within a period of four
weeks from today failing which the appellant shall be taken
to custody to serve out the remaining sentence.
….......................J. [R. BANUMATHI]
…......................J. [INDIRA BANERJEE]
NEW DELHI 5TH SEPTEMBER, 2018